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State of Tamilnadu - Section

Section 49 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971

49. Service of orders and notices.

- Every order or notice made or issued under the Act or these rules shall,-
(a)in the case of any order or notice of a general nature or affecting a class of persons, be published in the Official Gazette;
(b)in the case of any order or notice affecting a corporation or firm, be served in the manner provided, for the service of summons in section 2 of Order XXIX or, as the case may be, section 3 of Order XXX in the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908); and
(c)in the case of any order or notice affecting any individual person, be served on such person,-
(i)by delivering or tendering it to the person concerned, or
(ii)if it cannot be so delivered or tendered, by delivering or tendering it to any adult male member of the family of such person or by affixing a copy thereof on the outer door or some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain, or
(iii)by sending it by registered post, acknowledgement due.
First Schedule[Vide Rule 5]Hours During Which Certain Monuments or Parts thereof will Remain Open
Serial Number and district Locality Name of the monument Part of monument which shall remain open duringhours other than from sunrise to sunset Hours of opening Remarks
(1) (2) (3) (4) (5) (6)
1. North Acroct Kuzham-bandal village Gangai-konda-chole-sarar temple whole From 7 a.m. to 12.00 noon and 3.00 p.m. to 6.00p.m. or sunset whichever is earlier. ---
2. Tirunelveli Pancha-lankurichi Palace remains of Veera-pandia Katta-bomman andBritish Soldiers tombs. whole -do.-  
3. Coimbatore Velayuthampalayam Brahmi Inscriptions on the hill whole -do.-  
4. Sourh Arcot Kilakadambur Rudrabath Temple whole -do.- Key will be available with the village Karnam.
5. Tiruchirappalli Kilaiyur Twin temple whole -do.-  
6. Chingleput Kancheepuram Chokkeeswarar temple whole -do.- Key will be available on request to the Office.
Second Schedule[Vide Rule 60]Monuments or Parts thereof Entry into which can be had only on Payment of FeeNilThird ScheduleForm I[Vide Rule 11(1)]Application for Grant of Licence to Hawk or Sell Goods or Wares or Canvases Customers for Goods or Wares or Display Advertisement.Name and address of applicant (in Block Letters).Name of the monument of which the goods or wares are proposed to be sold or canvassed or advertisements displayed.
Locality Taluk District
Part of the monument proposed to be utilised.    
Detailed descriptions of goods or wares proposed to be sold orcanvassed or advertisements to be displayed.    
Number of persons proposed to be utilised for the above saidpurpose.    
Approximate duration and date of commencement.    
I declare that the above informations arecorrect. I also undertake to observe the provisions of the TamilNadu Ancient and Historical Monuments and Archaeological Sitesand Remains Act, 1966 (Tamil Nadu Act 25 of 1966) and the rulesmade thereunder.
Station :  
Date : Signature of the applicant.
If the application is on behalf of an institution, the name thereof should be given.If the application is on behalf of an institution, the signature should be that of the head of the institution.Form II[vide rule 11 (3)]Licence to Hawk or Sell Goods or Wares or Canvas Customer for Goods or Wares or Display Advertisement in Protected Monuments.Whereas, ....................... of .............. has applied for a licence to hawk/ sell goods/ wares/ canvas/ customer for goods/ wares/ display advertisement at the protected monument known as ........... located at ............ Taluk ............. District and has undertaken to observe the provisions of the Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966 (Tamil Nadu Act 25 of 1966) and the rules made thereunder.I, ................. Director of Archaeology, do hereby grant licence under rule .......... of the said rules to the said ......... for selling goods/ wares, canvas customers for goods/ wares/ display advertisement.The licence is granted subject to the provision of the said Act and rules and is valid for ......................... commencing ................ with day of 19....Station:Date:Seal of the Department of Archaeology of the Government of Tamil Nadu.Signature of the Director of Archaeology.Form III[vide rule 12(1)]Application for Grant of Licence to take Round Visitors around Protected MonumentsName and address of applicant (In block letters).Name of the monument proposed to be shown around.Qualification and cultural activities of the applicant.I declare that the above particulars are correct. I also undertake to observe the provisions of the Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966 (Tamil Nadu Act 25 of 1966) and the rules made thereunder.Station :Date :Signature of the applicant.Form IV[vide rule 12(3)]Licence To Take Round The Visitors Around The Protected Monuments.Whereas,...........................................................of..................................has applied for a licence to take around the visitors at the protected monument known as located at Taluk ............ District and has agreed to comply with the provisions of the Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966 (Tamil Nadu Act 25 of 1966) and rules made thereunder.I, ........................... Director of Archaeology do hereby grant licence under rule ................ of the said Rules to the said ...................to take around visitors.The licence is granted subject to the provisions of the said Act and the rules framed thereunder and is valid for......................commencing with day of 19... day of.19.Station:Date:Seal of the Department of Archaeology of the Government of Tamil Nadu.Signature of the Director of Archeology.Form V[vide rule 13(1)]Application For Permission For Construction/ Mining Operation Within A ................... Protected Area.
1. Name and address of the applicant1    
2. Name of the protected area within which construction/ miningoperation is proposed.    
  Locality Taluk District
3. Nature and details of the proposed construction/mining operation in respect of which permission is sought    
(In the case of construction, a site-plan intriplicate showing in red outline the location of the building inrelation to the protected area and the plan and elevation of thebuilding should be attached; and the colour, external appearanceand method of the screening of the building and the depth down towhich the soil will be excavated for the appurtenances of thebuilding should be specified.
In the case of mining operation, a site-plan intriplicate showing in red outline the extent of the operation inrelation to the protected area should be attached; and detailsregarding the depth down to which the operation is to be carriedout, the mode of the operation, the method of the muffling ofsound, the kind and charge of blasting material and the depth andnumber of plast-holes to be fired at a time should be specified.)
4. Purpose of the proposed construction/ mining operation.    
5. Approximate duration and date of commencement of the proposedconstruction/ mining operation.